ANJANA PRAVIN OSWAL,PUNE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5, PUNE

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ITA 2026/PUN/2024Status: HeardITAT Pune08 April 2025AY 2007-08Bench: SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)3 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee had opted for the Direct Tax Vivad Se Vishwas Scheme, 2024. With no objection from the DR, the request for withdrawal was allowed.

What were the facts?

The assessee filed an appeal against an order relating to assessment year 2007-08. At the time of hearing, the assessee's counsel filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal due to opting for the Vivad Se Vishwas Scheme.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI R. K. PANDA & MS. ASTHA CHANDRA

For Appellant: Shri Rahul Gaikwad
For Respondent: Shri Ramnath P Murkunde

This appeal filed by the assessee is directed against the order dated 16.08.2024 of the Ld. CIT(A) / NFAC, Delhi relating to assessment year 2007-08.

2.

At the time of hearing, the Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal on the ground that the assessee has opted for Direct Tax Vivad Se Vishwas Scheme, 2024. In absence of any objection from the side of the Ld. DR, the request of the Ld. Counsel for the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as “withdrawn”.

3.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court at the time of hearing itself i.e. on 8th April, 2025.

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